Rajesh Bhatia vs Anurag Verma, Ias And Another
2024 Latest Caselaw 10098 P&H

Punjab-Haryana High Court

Rajesh Bhatia vs Anurag Verma, Ias And Another on 9 May, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                 Neutral Citation No:=2024:PHHC:064565




249          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                               COCP No.942 of 2024 (O&M)
                                               Date of Decision: 09.05.2024
RAJESH BHATIA
                                                                  .....Petitioner
                        Versus
ANURAG VERMA, IAS AND ANOTHER
                                                             ........Respondents

CORAM: HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:     Mr. Ram Lal Yadav, Advocate for
             Mr. Sukhmandeep singh, Advocate,
             for the petitioner.

             Ms. Jasleen Kaur Sidhu, DAG, Punjab.


RAJBIR SEHRAWAT, J. (ORAL)

This is a contempt petition filed under Sections 11 and 12 of

the Contempt of Courts Act, for initiating contempt proceedings against the

respondents for disobedience of the directions passed in judgment/order

dated 15.02.2024 passed in LPA-1138-2022.

Learned counsel appearing for the petitioner submits that the

present petition has been rendered infructuous because the order has already

been complied with by the respondents.

Dismissed as having been rendered as infructuous.

(RAJBIR SEHRAWAT) JUDGE 09.05.2024 sandeep

Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

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